PREAMBLE
In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution, and in supersession of the existing recruitment rules for the
relevant posts, the Governor of Goa hereby makes the following rules to
regulate the recruitment to the Group 'A' Gazetted post in the Law Department,
Government of Goa, namely:
Rule - 1. Short title, application and commencement
(1)
These rules may be
called the Government of Goa, Law Department, Group 'A' Gazetted post,
Recruitment Rules, 1994.
(2)
They shall apply to the
posts specified in Column 1 of the Schedule to these rules (hereinafter called
as the "said Schedule").
(3)
They shall come into
force from the date of their publication in the Official Gazette.
Rule - 2. Number, classification and scales of pay
The number of posts,
classification of the said posts and the scales of pay attached thereto shall
be as specified in Columns 2 to 4 of the said Schedule:
Provided that the
Government may vary the number of posts in Column 2 of the said Schedule from
time to time subject to exigencies of work.
Rule - 3. Method of recruitment, age limit and other qualifications
The method of
recruitment to the said posts, age limit, qualifications and other matters
connected therewith shall be as specified in Columns 5 to 13 of the said
Schedule.
Rule - 4. Disqualification
No person who has
entered into or contracted a marriage with a person having a spouse living or
who, having a spouse living, has entered into or contracted a marriage with any
person, shall be eligible for appointment to the service:
Provided that the
Government may, if, satisfied that such marriage is permissible under the
persona] Law applicable to such person and the other party to the marriage and
that there are other grounds for so doing, exempt any person from the operation
of this rule.
Rule - 5. Power to relax
Where the Government is
of the opinion that it is necessary or expedient so to do, it may, by order, for
reasons to be recorded in writing, and in consultation with the Goa Public
Service Commission, relax any of the provisions of these rules with respect to
any class or category of persons.
Rule - 6. Saving
Nothing in these rules
shall affect reservation, relaxation of age limit and other concessions
required to be provided for Scheduled Castes, and other special categories of
persons in accordance with the orders issued by the Government from time to
time in that regard.
Rule - 7.
These rules are issued
in consultation with the Goa Public Service Commission vide their letter No.
COM/II/13/42(1)/91 dated 21-2-94.
SCHEDULE
|
Name/ /Designation of
post
|
Number of posts
|
Classification
|
Scale of Pay
|
Whether Selection post
or non-Selection post
|
Age
limit
for
direct
recruits
|
Whether
the benefit of added
years of service is admissible under Rule 30 of CCS (Pension) Rules, 1972
|
Educational and
other qualifications
required for direct
recruits
|
Whether age &
educational qualifications prescribed for the direct recruits will apply in
the case of promotees
|
Period of probation if
any
|
Method of recruitment
whether by direct recruitment or by promotion or by
deputation/trans-fer/contract and percentage of the vacancies to be filled by
various methods
|
In case of recruitment
by promotion/deputation/transfer, grades from which promotion/deputation/
transfer is to be made
|
If a D.P.C. exists,
what is its composition
|
Circumstances in
which Goa Public
Service
Commission
is to be
consulted
in making
recruitment
|
|
1
|
2
|
3
|
4
|
5
|
6
|
6(a)
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
Director of
Prosecution
|
1 (1994) subject to
variation dependent on workload
|
Goa General Service
Group 'A' Gazetted
|
Rs.
3000-100-3500--125-4500
|
Selection
|
N. A.
|
N. A.
|
N. A.
|
N. A.
|
N. A.
|
By promotion
|
Promotion:
Public Prosecutor with
5 years regular service in the grade
|
Group 'A' DPC
consisting of:
(1) Chairman/Member
G.P.S.C - Chairman
(2) Chief Secretary or
his nominee- Member
(3) Administrative
Secretary/ Head of Department- Member
|
As required under the
GPSC (Exemption from consultation) Re- gulations, 1988. Consultation with the
GPSC is necessary while making promotion, confirmation, selection of an
officer for appointment on deputation and amendment/ relaxation of any of the
provisions of these Rules.
|
SCHEDULE
|
Name/ /Designation of
post
|
Number of posts
|
Classification
|
Scale of Pay
|
Whether Selection post
or non-Selection post
|
Age
limit
for
direct
recruits
|
Whether
the benefit of added
years of service is admissible under Rule 30 of CCS (Pension) Rules, 1972
|
Educational and
other qualifications
required for direct
recruits
|
Whether age &
educational qualifications prescribed for the direct recruits will apply in
the case of promotees
|
Period of probation if
any
|
Method of recruitment
whether by direct recruitment or by promotion or by
deputation/trans-fer/contract and percentage of the vacancies to be filled by
various methods
|
In case of recruitment
by promotion/deputation/transfer, grades from which promotion/deputation/
transfer is to be made
|
If a D.P.C. exists,
what is its composition
|
Circumstances in
which Goa Public
Service
Commission
is to be
consulted
in making
recruitment
|
|
1
|
2
|
3
|
4
|
5
|
6
|
6(a)
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
|
Director of
Prosecution
|
1 (1994) subject to
variation dependent on workload
|
Goa General Service
Group 'A' Gazetted
|
Rs.
3000-100-3500--125-4500
|
Selection
|
N. A.
|
N. A.
|
N. A.
|
N. A.
|
N. A.
|
By promotion
|
Promotion:
Public Prosecutor with
5 years regular service in the grade
|
Group 'A' DPC
consisting of:
(1) Chairman/Member
G.P.S.C - Chairman
(2) Chief Secretary or
his nominee- Member
(3) Administrative
Secretary/ Head of Department- Member
|
As required under the
GPSC (Exemption from consultation) Re- gulations, 1988. Consultation with the
GPSC is necessary while making promotion, confirmation, selection of an
officer for appointment on deputation and amendment/ relaxation of any of the
provisions of these Rules.
|